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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(x) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007

(x)"Scheduled Castes and Scheduled Tribes" means such Castes and Tribes as notified by the President of India respectively under articles 341 and 342 of the Constitution of India;